Dcs Limited vs Jms Mining Private Limited
2021 Latest Caselaw 690 Cal/2

OD-17
                             ORDER SHEET
                  IN THE HIGH COURT AT CALCUTTA
                   Ordinary Original Civil Jurisdiction
                            ORIGINAL SIDE
                         [Via Video Conference]

                            EC/14/2019
                           DCS LIMITED
                              Versus
                    JMS MINING PRIVATE LIMITED


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 8th September, 2021

Mr. A. Basu, Advocate for petitioner.

The Court : This is an application for execution of a decree dated

24th May, 2018 as modified on 26 th June, 2018. It is submitted on

behalf of the decree holder that during the pendency of this

application the judgment debtors have filed an application under

section 34 of the Arbitration and Conciliation Act, 1996 and also

obtained a stay of the award.

In view of the submissions made on behalf of the decree holder,

EC/14/2019 is disposed of.

Liberty is granted to the decree holder to file a fresh execution

application, if so advised in accordance with law, at the appropriate

stage if necessary.

(RAVI KRISHAN KAPUR, J.) pkd/S. Bag.